AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
4 paragraphs · 147 wordsMohammed Nias C. P. , J.
Against Ext.P4, an order passed under Section 13 of the Kerala Conservation of Paddy Land and Wetland Act, 2008, the petitioner has preferred Ext.P5 revision and also, Ext.P6 stay petition. It is seen from Exts.P7 and P8 that the revision has been received and forwarded to the 1st respondent for consideration.
In view of the above, there will be a direction to the 1st respondent to consider Ext.P5 revision with notice to the petitioner and other affected parties, if any, within four months from the date of receipt of a copy of this judgment. There will be a further direction to the 1st respondent to pass orders on Ext.P6 stay petition within one month from today. Till orders are passed, as directed above, status quo as on today shall be maintained.
The Writ Petition is disposed of as above.